The Chairman And Managing ... vs Rajendra Singh Rathore
2022 Latest Caselaw 7187 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

D.B. Civil Misc. Appeal No. 691/2022

1. The Chairman And Managing Director M/s Hindustan Petroleum Corp. Ltd., 17, Jamshedji Tata Road, Mumbai- 4000230.

2. The Chief Regional Manager, M/s Hindustan Petroleum Corporation Ltd. Jodhpur Retail Region, Bhagat Ki Kothi, Jodhpur - 342005.

----Appellants Versus

1. Rajendra Singh Rathore, Proprietor-Jagdamba Farming Centre, Village Ren, National Highway-89, Distt. Nagaur (Raj.)

2. Honable Justice Shri K.C. Joshi (Retd), Sole Arbitrator, R/o House No. 4, Sitaram Nagar, Inside Gayatri Nagar, Pal Road, Jodhpur.

----Respondents

For Appellant(s) : Mr. Rajesh Joshi, Sr. Advocate with Mr. Sandeep Shah, Mr. Vineet R.

                               Dave,    Ms.     Pratyushi   Mehta,
                               Ms. Kamini Joshi

For Respondent(s)        :     Mr. O.P. Mehta, Mr. Aman Inani

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Judgment / Order

13/05/2022

The application (1/22) preferred on behalf of the

appellants with a prayer for dispensing with furnishing of

(2 of 2) [CMA-691/2022]

certified copy of the impugned award passed by the

arbitrator is considered and allowed.

The defect pointed out by the office is waived.

Issue notice to the respondent No.1 only. Learned

counsel Mr. O.P. Mehta is appearing on behalf of

respondent No.1. Service is, therefore, complete.

Call for records of the commercial court as well as

the arbitration proceedings. Requisition of the records be

given 'dasti' to learned counsel for the appellants.

Put up in the first week of July, 2022.

Till then, the execution of the arbitral award shall

remain stayed.

(PUSHPENDRA SINGH BHATI),J (VIJAY BISHNOI),J

1 - ms rathore

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